Section 154(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1)Before entertaining an application under sub-section (2) of section 74 and calling for the record of the case from a Panchayati Adalat at the instance of any party, the authority concerned shall direct the applicant to deposit a fee of Rs. 10/ together with money order charges for this purpose and shall send the amount along with a requisition for the required record to the Chairman of the Panchayati Adalat concerned.
